Andhra Pradesh High Court Judgments 1991 — Page 16

High Courts12 Apr 1991

Garapati Prasada Rao Vs Parnandi Saroja and others

Andhra Pradesh High Court · AIR 1992 AP 230 : (1991) 2 ALT 328 : (1992) CriLJ 2561

High Courts11 Apr 1991

Jalla Seshaiah and others Vs Moka Venkateswarlu and others

Andhra Pradesh High Court · AIR 1991 AP 343 : (1991) 2 ALT 547 : (1991) 2 APLJ 78

Andhra Pradesh Gram Panchayats (Amendment) Act, 1976 — Section 31Andhra Pradesh Gram Panchayats Act, 1964 — Section 2(32), 85, 85(1), 85(2), 85BConstitution of India, 1950 — Article 372

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High Courts11 Apr 1991

Golden Video Parlour Vs Secretary, Revenue Department and Another

Andhra Pradesh High Court · (1992) 86 STC 67

Andhra Pradesh Entertainment Tax Act, 1939 — Section 4Constitution of India, 1950 — Article 14, 19(1), 304

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High Courts11 Apr 1991

K. Rajender Vs The Superintendent of Excise, Khammam and another

Andhra Pradesh High Court · AIR 1991 AP 263 : (1991) 2 ALT 146 : (1991) 2 APLJ 44

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 153, 29(1)Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1939 — Section 47, 57

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High Courts10 Apr 1991

G. Subbaiah and Others Vs R. Subba Naidu and Others

Andhra Pradesh High Court · (1991) 2 ALT 288

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 115, 115(1), 148A

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High Courts10 Apr 1991

Rajeswara Industries, a Partnersip Firm, D4 Unit and Others Vs State Bank of Hyderabad, Karimnagar Branch

Andhra Pradesh High Court · (1991) 2 ALT 365 : (1991) 2 APLJ 149

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115

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High Courts09 Apr 1991Dismissed

K. Ramachandra Murthy Vs Bobbili Rama Rao (Complainant) and Another

Andhra Pradesh High Court · (1991) 2 ALT 339 : (1991) 2 APLJ 162

Criminal Procedure Code, 1973 (CrPC) — Section 199, 482, 500, 501Penal Code, 1860 (IPC) — Section 499

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High Courts08 Apr 1991Dismissed

Chintapalli Suranna and Others Vs District Collector and Others

Andhra Pradesh High Court · (1991) 2 ALT 367

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 6(1), 6(2)

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High Courts04 Apr 1991

The Andhra Cement Company Ltd., Secunderabad Vs A.P. State Electricity Board and others

Andhra Pradesh High Court · AIR 1991 AP 269

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 49

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High Courts04 Apr 1991

Andhra Cement Co. Ltd. Vs Andhra Pradesh State Electricity Board

Andhra Pradesh High Court · (1992) 75 CompCas 454

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 16(2), 16(4), 17

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High Courts03 Apr 1991

Sarella Daniel Vs Simma Koteswara Rao and Others

Andhra Pradesh High Court · (1992) 1 ACC 118 : (1991) 2 APLJ 43

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High Courts01 Apr 1991

M/s. Everest Computer Carbons Pvt. Ltd. Vs Commissioner of Printing and Stationery and Stores Purchase, Dept. of A.P.

Andhra Pradesh High Court · AIR 1991 AP 286 : (1991) 2 ALT 197

Constitution of India, 1950 — Article 226, 299

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High Courts01 Apr 1991

Commissioner of Income Tax Vs Rama Bai

Andhra Pradesh High Court · (1991) 94 CTR 93 : (1991) 190 ITR 342

Income Tax Act, 1961 — Section 139, 139(4), 147, 148, 148(2)

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High Courts01 Apr 1991Dismissed

The Govt. of A.P. and Others Vs S.V. Contractors

Andhra Pradesh High Court · (1991) 2 ALT 378

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 141Constitution of India, 1950 — Article 226, 229, 32Writ Proceedings Rules, 1977 — Rule 24

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High Courts01 Apr 1991Dismissed

K. Kondanna and Another Vs D. Chilakamma

Andhra Pradesh High Court · (1991) 2 ALT 474

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts28 Mar 1991

K. Venkatanarayana Vs The Divisional Forest Officer Eluru

Andhra Pradesh High Court · AIR 1992 AP 217 : (1991) 2 ALT 103

Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977 — Rule 7Constitution of India, 1950 — Article 226

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High Courts27 Mar 1991Allowed

Miss. T. Pavani and Others Vs The Vice Chancellor, Osmania University and Others

Andhra Pradesh High Court · (1991) 2 ALT 108 : (1991) 2 AnWR 294

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 2, 3(1)Andhra Pradesh Institutions of Law (Regulation of Admissions into Courses in Law through Common Entrance Test) Rules, 1989 — Rule 10(4)Constitution of India, 1950 — Article 226

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High Courts27 Mar 1991Dismissed